High Courts22 Mar 1956Allowed
Gopiram Bhagwandas Vs The Commr. of Income Tax
Patna High Court · AIR 1956 Patna 531 : (1956) 30 ITR 8
Income Tax Act, 1961 — Section 66(1), 66(3)
COURT ARCHIVE
Patna High Court judgments
53,185 judgments · page 2,270 of 2,660
High Courts21 Mar 1956Allowed
Nehar Ganguli and Others Vs Rai Anath Nath Basu and Others
Patna High Court · AIR 1956 Patna 269
Civil Procedure Code, 1908 (CPC) — Section 38, 39
High Courts20 Mar 1956Dismissed
Bhurangya Coal Co. Ltd. Vs Sahebjan Mian and Another
Patna High Court · AIR 1956 Patna 299 : (1957) 2 LLJ 522
Workmens Compensation Act, 1923 — Section 23, 3, 3(1), 30, 30(1)
High Courts16 Mar 1956
Mahanth Ram Swaroop Das Vs State of Bihar
Patna High Court · AIR 1956 Patna 456 : (1956) 30 ITR 640
Bihar Agricultural Income Tax Act, 1948 — Section 20(4)
High Courts16 Mar 1956Allowed
Surajmal Jain Vs Union of India (UOI)
Patna High Court · AIR 1956 Patna 478
Civil Procedure Code, 1908 (CPC) — Order 1 Rule 10, 80
High Courts02 Mar 1956Allowed
National Coal Co. Ltd. Vs L.P. Dave and Others
Patna High Court · AIR 1956 Patna 294
Civil Procedure Code, 1908 (CPC) — Section 9Constitution of India, 1950 — Article 226Industrial Disputes Act, 1947 — Section 33, 33A
High Courts29 Feb 1956
Sheopujan Choudhury Vs State of Bihar and Others
Patna High Court · AIR 1956 Patna 212
Bihar And Orissa Excise Act, 1915 — Section 42(1)Constitution of India, 1950 — Article 226
High Courts29 Feb 1956Dismissed
Raju Roy and Others Vs Kasinath Roy and Others
Patna High Court · AIR 1956 Patna 308
Limitation Act, 1908 — Article 142, 144Transfer of Property Act, 1882 — Section 53A
High Courts29 Feb 1956Dismissed
Jatu Das and Another Vs Mt. Sulochana Mundain and Another
Patna High Court · AIR 1957 Patna 37
Chotanagpur Tenancy Act, 1908 — Section 139(4), 6Civil Procedure Code, 1908 (CPC) — Section 9Limitation Act, 1908 — Article 144, 2(4), 2(8)
High Courts28 Feb 1956
Har Narain Singh Vs Nawab Chand Lal
Patna High Court · AIR 1958 Patna 10 : (1958) CriLJ 70
Criminal Procedure Code, 1898 (CrPC) — Section 4(1), 417, 417(3)
High Courts24 Feb 1956
RAJA P. C. LALL CHAUDHARY Vs COMMISSIONER OF Income Tax BIHAR AND ORISSA.
Patna High Court · (1957) 31 ITR 226
Income Tax Act, 1961 — Section 4(3)(i), 66(1), 66(1)(c)
High Courts24 Feb 1956
P.C. Lall Chaudhary Vs Commissioner of Income Tax
Patna High Court · AIR 1956 Patna 314
Income Tax Act, 1961 — Section 4(3)(i), 4(3)CD, 66(1)
High Courts22 Feb 1956
Lalmani Devi Vs The State
Patna High Court · AIR 1957 Patna 689 : (1957) CriLJ 1445
Constitution of India, 1950 — Article 21, 226Criminal Procedure Code, 1898 (CrPC) — Section 100, 107, 164, 491, 552
High Courts21 Feb 1956Allowed
Umesh Jha Vs The State and Another
Patna High Court · AIR 1956 Patna 425
Bihar Land Reforms Act, 1950 — Section 4Civil Procedure Code, 1908 (CPC) — Section 9Evidence Act, 1872 — Section 115
High Courts20 Feb 1956Dismissed
The State of Bihar Vs Usha Devi and Another
Patna High Court · AIR 1956 Patna 455
Civil Procedure Code, 1908 (CPC) — Order 39 Rule 1, Order 39 Rule 2, 151
High Courts15 Feb 1956Dismissed
Udit Narayan Singh Vs Ramrup Singh and Another
Patna High Court · AIR 1957 Patna 687 : (1957) CriLJ 1444
Criminal Procedure Code, 1898 (CrPC) — Section 195(1), 4(1), 417(3)Penal Code, 1860 (IPC) — Section 186
High Courts15 Feb 1956Dismissed
Karamdeo Singh Vs State of Bihar and Another
Patna High Court · AIR 1956 Patna 228
Bihar and Orissa Subordinate Services (Discipline and Appeal) Rules, 1935 — Rule 2, 29Bihar Public Service Commission (Limitation of Functions) Regulation, 1944 — Regulation 11(1)Constitution of India, 1950 — Article 226, 311, 311(1), 311(2), 313
High Courts14 Feb 1956Dismissed
Rameshwar Prasad Vs Bhatu Mahton and Others
Patna High Court · AIR 1958 Patna 11 : (1958) CriLJ 71
Criminal Procedure Code, 1898 (CrPC) — Section 200, 201, 202, 203, 204
High Courts13 Feb 1956Allowed
Union of India (UOI) Vs Dwarkadass Radha Krishna Oil Mill
Patna High Court · AIR 1957 Patna 688
Civil Procedure Code, 1908 (CPC) — Order 13 Rule 1, Order 13 Rule 2
High Courts07 Feb 1956
Shibnarain Mandar and Another Vs Ramautar Singh and Others
Patna High Court · AIR 1956 Patna 312
Limitation Act, 1908 — Article 132Transfer of Property Act, 1882 — Section 58